K. M DEVAIAH Vs. KARNATAKA POWER TRANSMISSION

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following reliefs:

(2.) Petitioner purchased a house site measuring

(3.) 50 cents (1525 Sq. Ft.) out of 0.41 ? acres (17969 Sq. Ft.) in Sy.No.465/12 marked as No.F at Block No.14, College Road, Madikeri City on 09.06.2010 from Sri K S Pushparaj Shetty and Miss Pooja Shetty. Petitioner after getting katha changed, constructed ground + first floor. For 2nd floor he had sought additional electricity connection including installation of meter. Respondents issued a demand on 13.03.2020 for sum of Rs.1,05,354/- which includes development work fee and additional development work fee. Such demand is pursuant to 10th amendment to Regulation 3.2.3 of KERC (Regulation of Expenditure for supply of Electricity) 2004. 3. During the pendency of the present petition, respondents have realized certain error committed by them while issuing Annexure 'A' and it has been rectified by issuing fresh demand on 24.06.2020 (Annexure - R2). Petitioner has not questioned the validity of Annexure R.2 dated 24.06.2020.